K.A.Jasmine vs The District Educational Officer
2023 Latest Caselaw 6049 Ker

WP(C) NO. 18843 OF 2023
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                    WP(C) NO. 18843 OF 2023
PETITIONER/S:

          K.A.JASMINE,
          AGED 69 YEARS
          W/O.HASHIM MAJU MANZIL, EDAVA PO, VARKALA,
          THIRUVANANTHAPURAM-, PIN - 695141
          BY ADVS.
          K.MOHANAKANNAN
          H.PRAVEEN (KOTTARAKARA)


RESPONDENT/S:

          THE DISTRICT EDUCATIONAL OFFICER,
          ATTINGAL, AYILAM ROAD, ATTINGAL, THIRUVANANTHAPURAM-,
          PIN - 695101
OTHER PRESENT:

          SMT.SURYA BINOY, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18843 OF 2023
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                            P.V.KUNHIKRISHNAN, J

                            WP(C) No.18843 of 2023
                                             th
                     Dated this the      9        day    of June, 2023

                                J U D G M E N T

The above writ petition is filed with the following prayers:

I) Issue a writ of mandamus or any other

order or direction, directing the Respondent to consider

and pass appropriate orders on Ext.P4 in the light of

P6 and communicate the same to the petitioner within

a time frame to be fixed by this Hon'ble Court;

ii) to dispense with the filing of the

translation of vernacular documents;

iii) To grant such other and further reliefs as

are just, proper and necessary in the facts and

circumstances of the case.

2. When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

petitioner will be satisfied if a direction is issued to the

respondent to consider Ext.P4, within a time frame.

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

4. After hearing both sides, I am of the considered WP(C) NO. 18843 OF 2023

opinion that this writ petition itself can be disposed of

directing the respondent to consider Ext.P4 within a time

frame. Therefore, this writ petition is disposed of with the

following directions:

(I) The respondent is directed to consider and pass

orders in Ext.P4, after affording an opportunity of hearing to

the petitioner and other affects parties, if any, as expeditiously

as possible, at any rate, within a period of one month from the

date of receipt of a copy of this judgment.

(ii) The petitioner will produce a certified copy of this

judgment along with a copy of this writ petition before the first

respondent for compliance..

With the above said directions, this writ petition is

disposed of.

sd/-

P.V.KUNHIKRISHNAN, JUDGE

R.AV WP(C) NO. 18843 OF 2023

APPENDIX OF WP(C) 18843/2023

PETITIONER EXHIBITS Exhibit P1 EXHIBIT.P1: TRUE COPY OF THE BYE-LAW APPROVED BY THE EDUCATIONAL AUTHORITIES.

Exhibit P2 EXHIBIT.P2:- TRUE COPY OF THE PROCEEDINGS NO. B4/614/2023/DEO DATED 22-3-2023.

Exhibit P3 EXHIBIT.P3:- TRUE COPY OF THE RESIGNATION LETTER OF THE THEN MANAGER DATED 6-5-2023.

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 10-5-2023 WITH ANNEXURES.

Exhibit P5 TRUE COPY OF THE LETTER NO.DEOATL/1319/2023/B4 DATED 30-5-2023 SENT BY THE RESPONDENT.

Exhibit P6 EXHIBIT.P6:- TRUE COPY REPRESENTATION SUBMITTED BY THE PETITIONER DATED 1-6-2023.